ANTONY MOSES Vs. ROSELIN

JUDGEMENT

(1.) The appeal suit on hand is directed against the judgment and decree dated 10.12.2013 passed by the learned V Additional District and Sessions Judge, Coimbatore in O.S.No.236 of 2008.

(2.) The appellant in the appeal suit is the plaintiff in the suit and the respondents in the appeal suit are the defendants in the suit.

(3.) The suit was instituted by the appellant for specific performance to enforce the suit Sale Agreement entered into between the plaintiff and the defendants on 02.06.2005.